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Judgment
C. Hari Shankar, J
I.A. 6890/2021 in ARB.P. 752/2020
Exemption allowed subject to all just exceptions.
The application stands disposed of.
I.A. 6889/2021 in ARB.P. 752/2020
As the learned Arbitrator who was requested by this Court to arbitrate on the dispute between the parties has recused from the proceedings, this
application seeks that a fresh arbitrator be appointed to arbitrate on the dispute.
It is informed that the amount in dispute is not Rs. Â 27 crores as earlier informed to the Court but only in the region of Rs. 5 crores.
In view thereof, this Court appoints Mr. Gautam Narayan (Cell: 9811411735), Advocate, as the Arbitrator to arbitrate on the dispute between the
parties in place of the learned Arbitrator who was requested to do so by the earlier order passed by this Court.
The terms and conditions of appointment shall be the same as those which applied to the earlier learned Arbitrator.
This application stands disposed of accordingly.